- (1.) PETITION No. 184/2009 was filed by the petitioner for determination of tariff of Talcher Thermal Power Station (460 MW) (hereinafter referred to as the "generating station") for the period 2004 -09 due to additional capital expenditure incurred during 2007 -08 and 2008 -09 and the Commission by its order dated 3.9.2012 determined the tariff of the generating station. Subsequently, by Corrigendum order dated 2.4.2013, the tariff of the generating station was revised on account of rectification of certain clerical errors. The capital cost for the period 2004 -09 approved by the Commission in order dated 3.9.2012 as revised in order dated 2.4.2013 is as under: (' in lakh)
(2.) THE annual fixed charges allowed by the Commission in order dated 2.4.2013 is as under: (' in lakh) Aggrieved by the said orders, the petitioner has filed this petition seeking review of the said orders on the following issues: (a) Disallowance of Notional IDC accrued on account of repayment made from internal resources prior to capitalization of R&M works; (b) Disallowance of initial capital spares in the historical capital cost for the purpose of IWC calculation;
(3.) BY interim order dated 26.8.2013, the review petition was admitted after condoning the delay and notice was ordered on the respondent. The respondent has filed its reply to the petition on 20.9.2013.;